- The finger impression slips of P.R. convict shall be prepared in the presence of and signed by (a) the Magistrate deciding the case, or (b) a Gazetted Police Officer, or (c) the Superintendent of the Jail.But in all cases that portion of the P.R. slip which classifies the convicts as P.R. or PR/T shall be signed by the Superintendent of Police, or in his absence, by his representative at headquarters.[Note 1 :- The District Magistrate and the Superintendent of Police should arrange that the duty shall be, as far as possible, evenly divided between the District Stiff, the Police and the Superintendent of the Jail.] [P.G. letter No. 343 of 13.12.1904.][Note 2 :- The order to a convict to give his thumb-impression is a lawful order and should be upheld by the Superintendent of the Jail who should take steps to see that it is enforced. An officer of the jail may or indeed must order a prisoner to allow his thumb-impression to be taken.] [P.G. No. 15140, Jails, dated 2.6.24.]
